AJIT SINGH GORAYA Vs. TEJINDER KAUR
LAWS(P&H)-2006-3-319
HIGH COURT OF PUNJAB AND HARYANA
Decided on March 10,2006

AJIT SINGH GORAYA Appellant
VERSUS
TEJINDER KAUR Respondents

JUDGEMENT

M.M.Kumar, J. - (1.) LEARNED counsel for the petitioner states that the directions issued by this Court stands complied with and nothing survives for adjudication in these proceedings. In view of the above, rule is discharged.;


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